(1)After receipt of the names of the elected members under clause (b) of sub-section (1) and the nominated members under clauses (c), (d) and (e) of sub-section (1) and sub-section (3) of Section 14 of the Act, the Government shall issue a notification under sub-section (9) of Section 14 appointing the members of the Board:Provided that the date, place and time of election of Chairperson shall also be specified in the notification issued under this sub-rule, giving the members, one week's notice.
